High Courts24 Dec 1964
P. J. UDANI Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1967) 63 ITR 766
Income Tax Act, 1961 — Section 33(4), 66(1), 66(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 1964
173 judgments · page 1 of 9
High Courts23 Dec 1964
Buddala Veerabhadra Rao Vs Duddumpudi Venkatraju and Others
Andhra Pradesh High Court · (1966) CriLJ 1080
Criminal Procedure Code, 1898 (CrPC) — Section 144, 145, 188Government of India Act, 1935 — Section 107Penal Code, 1860 (IPC) — Section 188, 20
High Courts23 Dec 1964Dismissed
D. Sanjeevayya Vs The Election Tribunal, Hyderabad and Another
Andhra Pradesh High Court · AIR 1966 AP 9
Representation of the People Act, 1951 — Section 86, 86(1)
High Courts23 Dec 1964Dismissed
Budan Khan Vs Estate Officer, Hyderabad and Others
Andhra Pradesh High Court · AIR 1966 AP 336
Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 10Constitution of India, 1950 — Article 14
High Courts21 Dec 1964
KALVA SURYANARAYANA Vs Income Tax OFFICER, A-3, A-WARD, HYDERABAD.
Andhra Pradesh High Court · (1966) 59 ITR 315
Constitution of India, 1950 — Article 226
High Courts18 Dec 1964
D. Murugappa Mudaliar Vs Presiding Officer, Labour Court, Guntur and Another
Andhra Pradesh High Court · AIR 1965 AP 433
Andhra Pradesh Minimum Wages Rules, 1960 — Rule 34(2), 34(4)Minimum Wages Act, 1948 — Section 30(1)
High Courts16 Dec 1964Allowed
Shaik Ali and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 1966 AP 42
Andhra Pradesh Motor Vehicles Rules, 1957 — Rule 10, 11, 4, 8Motor Vehicles (Amendment) Act, 1956 — Section 45, 68C, 68D, 68E
High Courts16 Dec 1964
ROOPCHAND CHANDANMAL AND CO. Vs COMMISSIONER OF Income Tax, ANDHRA PRADESH. LAKSHMI SATYANARAYANA OIL MILLS v. COMMISSIONER OF Income Tax, ANDHRA PRADESH.
Andhra Pradesh High Court · (1966) 59 ITR 624
High Courts11 Dec 1964
K. Parasuramaiah Vs Pokurl Lakshmamma
Andhra Pradesh High Court · AIR 1965 AP 220
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts09 Dec 1964
Kurcha Sanyasinaidu Vs Chode Suryarao and Others
Andhra Pradesh High Court · AIR 1965 AP 330
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89
High Courts04 Dec 1964Allowed
T. Saroja David Vs Christie Francis
Andhra Pradesh High Court · AIR 1966 AP 178
Divorce Act, 1869 — Section 19
High Courts01 Dec 1964Allowed
Sampalli Hanumant Rao Vs Sampalli Amrutamma
Andhra Pradesh High Court · AIR 1966 AP 221
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Nov 1964
Commissioner of Wealth Tax, Andhra Pradesh, Hyderabad Vs N.V. Narendranath, Masulipatnam
Andhra Pradesh High Court · AIR 1965 AP 447 : (1967) 65 ITR 579
Wealth Tax Act, 1957 — Section 2, 3, 5(1)
High Courts26 Nov 1964
S. Naganna Vs Krishna Murthy and Another
Andhra Pradesh High Court · AIR 1965 AP 320 : (1965) 1 AnWR 468 : (1965) CriLJ 347
Advocates Act, 1961 — Section 30, 32Criminal Procedure Code, 1898 (CrPC) — Section 340, 4(1), 4(1)(2)Criminal Rules of Practice and Circular Orders, 1990 — Rule 80, 81
High Courts25 Nov 1964
Indurthi Narasimharao Vs Alladi Venkateswarlu and Another
Andhra Pradesh High Court · AIR 1965 AP 346
Civil Procedure Code, 1908 (CPC) — Section 11, 47Hyderabad Agricultural Debtors Relief Act, 1956 — Section 19, 2(6)
High Courts25 Nov 1964Dismissed
Kovuri Naramma Vs Kovuri Kotamma and Another
Andhra Pradesh High Court · AIR 1966 AP 28
Civil Procedure Code, 1908 (CPC) — Section 35
High Courts25 Nov 1964
In Re: Harijana Dontalagadu
Andhra Pradesh High Court · (1965) CriLJ 440
Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 321
High Courts25 Nov 1964
Vegunta Hanumayya Vs Rajah Venkata Narasimha Apparao Bahadur and Another
Andhra Pradesh High Court · AIR 1965 AP 439
High Courts25 Nov 1964
Sri Rama Talkies, Vijayawada Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · AIR 1966 AP 187 : (1966) 59 ITR 63
Income Tax Act, 1922 — Section 10(2)
High Courts24 Nov 1964
The State of Andhra Pradesh Vs Jalerjar Hormosji Gotla
Andhra Pradesh High Court · AIR 1965 AP 272
Hyderabad High Court Rules — Rule 18, 2(2)Legal Practitioners Act, 1879 — Section 27States Reorganisation Act, 1956 — Section 119